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State of Gujarat - Section

Section 98 in The Gujarat Panchayats Act, 1993

98. Invitees of meetings of panchayat.

(1)Notwithstanding anything contained in this Act, it shall be lawful for a village panchayat to invite at its meetings more than two persons.
(2)An invitee at a meeting of the panchayat shall have the right to speak or otherwise take part in the proceeding of the meeting of the meeting but shall not be entitled to vote.
(B)Administrative powers and duties.